Section 24B in Rajasthan Tenancy (Government) Rules, 1955
24B. Application to Tehsildar in other cases.
- In the case of holding situated within the following radii the previous permission will be necessary if a field is to be dug up for a depth exceeding one yard :-(i)twelve miles of the municipal limits of the city of Jaipur, or(ii)six miles of any other city as defined in the Rajasthan Municipalities Act, 1959 (Rajasthan Act 38 of 1959), or(iii)three miles of any other Municipality, or(iv)ten miles of any area for which the State Government has by an order issued under Section 3 of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959), directed carrying out of a civil survey and the preparation of a master plan, or(v)ten miles of any city, town, village or other area in which an industry with an investment capital over one crore of rupees has been or is proposed to be set up.
